Section 3 in Haryana Electricity Regulatory Commission (Fines and Charges) Regulations, 2000
3.
(i)Subject to the provisions of the Act, the Commission may while deciding any matter or proceeding pleading before the Commission or at any other time initiate a proceeding for imposition of fines and/or charges against any person including generating companies and licensees for non-compliance of violation on their part of the provisions or requirements of the Act or Rules and Regulations framed under the Act or the directions or orders of the Commission made from time to time.(ii)While determining the quantum or extent of the fines and/or charges to be imposed, the Commission shall consider, amongst other relevant things, the following:-(a)the nature and extent of non-compliance or violation;(b)the wrongful gain or unfair advantage derived as a result of the non-compliance or violation;(c)the loss or degree of harassment caused to any person(s) as a result of the non-compliance or violation; and(d)the repetitive nature of the non-compliance or violation.
